Income Tax Appellate Tribunal - Ahmedabad
The Dy. Commissioner Of Income Tax, ... vs Gujarat Info Petro Ltd.,, Gandhinagar on 7 March, 2018
ITA No. 1804/Ahd/2016
DCIT Vs. Gujarat Info Petro Ltd
Assessment year: 2012-13
Page 1 of 2
IN THE INCOME TAX APPELLATE TRIBUNAL
AHMEDABAD "A" BENCH, AHMEDABAD
[Coram: Pramod Kumar AM and Rajpal Yadav JM]
ITA No. 1804/Ahd/2016
Assessment Year: 2012-13
Dy. Commissioner of Income-tax ..............................Appellant
Gandhinagar Circle,
Gandhinagar
Vs.
Gujarat Info Petro Ltd ...........................Respondent
Ground Floor, Tower-2,
Infocity, Near Indroda Circle,
Gandhinagar
[PAN : AABCG 6234 E]
Appearances by:
Mudit Nagpal for the Appellant
None for the Respondent
Date of concluding the hearing : 06.03.2018
Date of pronouncing the order : 07.03.2018
O R D E R
Per Pramod Kumar, AM:
1. This appeal, filed by the Assessing Officer, is directed against the order dated 13th April 2016 passed by the CIT(A), Gandhinagar, Ahmedabad, in the matter of assessment under section 143(3) of the Income-tax Act, 1961, for the assessment year 2012-13.
2. Grievance raised by the Assessing Officer is as follows:-
"On the facts and circumstances of the case, the Ld. Commissioner of Income-tax (Appeals) has erred in law and on facts in allowing the claim of deduction u/s 80IA(4)(ii) of the Act of Rs.19,92,367/-."
3. At the time of hearing, none appeared on behalf of the assessee. Having heard the learned Departmental Representative and having perused the material on record, we find that prima-facie this appeal of the Revenue is not maintainable in view of CBDT Circular No. 21/2015 in F.No.279/Misc. 142/2007-ITJ (Pt) dated 10th December 2015, vide which it has been provided that if the tax effect by virtue of the Commissioner of Income-tax (Appeals)'s order is below Rs. 10 lacs, then that order would not be challenged before the Tribunal in further appeal. The Board has ITA No. 1804/Ahd/2016 DCIT Vs. Gujarat Info Petro Ltd Assessment year: 2012-13 Page 2 of 2 provided exemptions at clause (8) of the Instructions wherein it has been provided that these instructions will not be applicable, if vires of any provisions has been quashed by impugned order or addition was made on some audit objections or the addition relates to undisclosed foreign assets/bank accounts, etc. We find that the present case does not fall within the exemption clause and the tax is less than Rs.10 lacs. Therefore, the present appeal is not maintainable and hence dismissed. [[[
4. In the result, the appeal filed by the Revenue is dismissed in limine. Pronounced in the open court today on the 7th March, 2018 Sd/- Sd/-
Rajpal Yadav Pramod Kumar
(Judicial Member) (Accountant Member)
Ahmedabad, the 7th day of March, 2018
**bt
Copies to: (1) The appellant
(2) The respondent
(3) Commissioner
(4) CIT(A)
(5) Departmental Representative
(6) Guard File
By order
TRUE COPY
Assistant Registrar
Income Tax Appellate Tribunal
Ahmedabad benches, Ahmedabad
1. Date of dictation: ......06.03.2018 ...
2. Date on which the typed draft is placed before the Dictating Member: ... 06.03.2018........
3. Date on which the approved draft comes to the Sr. P.S./P.S.: ...07.03.2018....... .
4. Date on which the fair order is placed before the Dictating Member for Pronouncement: .. 07.03.2018.....
5. Date on which the file goes to the Bench Clerk : ... 07.03.2018...
6. Date on which the file goes to the Head Clerk : ..................................
7. The date on which the file goes to the Assistant Registrar for signature on the order: ..........................